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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(3) in The U.P. (Regulation Of Building Operations) Rules, 1985

(3)In the case of refusal, the Prescribed Authority shall state the reasons and relevant provisions of the rules which the plans contravene. The Prescribed Authority shall, as far as possible, point out all the objections to the plans and statements in the first instance itself.